Section 3(2) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006
(2)(a)A notice issued to a person under the relevant law at any time before the 1st January 2005, requiring such person to remove, pull down or alter unauthorized development carried out, owned or occupied by him, or(b)any order issued or decision taken under the relevant law at any time before the date of commencement of this Act, directing removal, pulling down or alteration of unauthorized development carried out or discontinuance of any use of land or building owned or occupied by a person,shall, unless and until such notice, order or decision stands revived under sub-section (7), be deemed to have stood suspended on the date of commencement of this Act.
